SHRI TEJPAL SINGH NUNIA,JHUNJHUNU vs. DCIT, CENTRAL CIRCLE-2, JAIPUR
In the result, all these three appeals pertaining to the A
ITA 1296/JPR/2019[2008-09]Status: DisposedITAT Jaipur11 Sept 2020AY 2008-09
For Appellant: Shri Binod Kr. Gupta &For Respondent: Smt. Runi Paul (Addl.CIT)
Section 153ASection 271Section 271(1)Section 271(1)(c)Section 274
…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES “B”, JAIPUR Jh jes'k lh 'kekZ] ys[kk lnL; ,oa Jh lanhi x®lkÃa] U;kf;d lnL; ds le{k BEFORE: SHRI RAMESH C SHARMA, AM & SHRI SANDEEP GOSAIN, JM vk;dj vihy la-@ITA No. 1294, 1295 & 1296/JP/2019 fu/kZkj.k o"kZ@Assessment Years :2006-07, 2007-08 & 2008-09 Tejpal Singh Nunia, cuke D.C.I.T., Vs. Through Legal Heir Smt. Indra Devi., Central Circle-2, 1G 13, NITS Computer Education Jaipur. Housing Board, Jhunjhunu. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: ABVPN 9766 G vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vks…